(O&M) Karnail Singh Deceased Repre. By ... vs Chand Singh And Anr
2023 Latest Caselaw 20853 P&H

Punjab-Haryana High Court

(O&M) Karnail Singh Deceased Repre. By ... vs Chand Singh And Anr on 1 December, 2023

                      RSA-2834-1995 (O&M)                  -1-         2023:PHHC:153706

                        IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                      206
                                                                 RSA-2834-1995 (O&M)

                                                                 Date of Decision: 01.12.2023

                      Karnail Singh (deceased) through his LRs
                                                                       .... Appellant

                                               Versus

                      Shri Chand Singh (deceased) through his LRs and another

                                                                       .... Respondents

                      CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

                      Present: -   Mr. M.L. Saggar, Senior Advocate with
                                   Mr. Armaan Saggar and Mr. Shivam Vashisth, Advocates
                                   for the appellant.

                                   Mr. Rishav Jain, Advocate for the respondents.

                      NIDHI GUPTA, J. (ORAL)

This is the defendant/appellant's second appeal against the

concurrent findings returned by the learned trial Court vide judgment

and decree dated 12.09.1992, decreeing the 'suit for specific

performance of an agreement to sale dated 17.01.1986' filed by the

plaintiff-respondents herein; and by the Ist Appellate Court, vide

judgment and decree dated 19.05.1995 in Civil Appeal No. 5 dated

20.10.1992, whereby appeal preferred by the appellant was also

dismissed.

At the outset, learned Senior Counsel for the appellant

submits that the instant second appeal has been rendered infructuous and

may be disposed of as such, as the matter has been compromised

between the parties.

Learned counsel for the respondents admits the factum of

RSA-2834-1995 (O&M) -2- 2023:PHHC:153706

compromise effected between the parties and submits that he has 'no

objection', if the present appeal is disposed of as having been rendered

infructuous.

In view of the above noted position, the present appeal is

disposed of as such, on account of compromise between the parties.

Pending application(s), if any, also stand disposed of.

                      01.12.2023                                         ( NIDHI GUPTA )
                      rishu                                                   JUDGE

                                     Whether speaking/reasoned             Yes/No

                                     Whether Reportable                    Yes/No